Kerala High Court
A.R.Chandran vs Addl. District Magistrate on 17 March, 2009
Author: K.M.Joseph
Bench: K.M.Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 7436 of 2009(Y)
1. A.R.CHANDRAN, S/O.APPU,
... Petitioner
Vs
1. ADDL. DISTRICT MAGISTRATE,
... Respondent
2. ASST. EXECUTIVE ENGINEER,
3. SANTHAKUMARI, W/O.SUNDARAN,
4. CHANDRAN, S/O.KARUPPAN,
For Petitioner :SRI.DENIZEN KOMATH
For Respondent :SRI.P.P.THAJUDEEN, SC, K.S.E.B
The Hon'ble MR. Justice K.M.JOSEPH
Dated :17/03/2009
O R D E R
K. M. JOSEPH, J.
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W.P.C. NO. 7436 OF 2009 Y
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Dated this the 17th March, 2009
JUDGMENT
Learned counsel for the petitioner prays for permission to withdraw the Writ Petition with liberty to move under the Licence Rules. Permission is granted and the Writ Petition is dismissed as withdrawn with liberty to the petitioner to seek such remedies as are available in law.
Sd/=
K. M. JOSEPH, JUDGE
kbk. // True Copy //
PS to Judge